High Courts10 Mar 2011
Commissioner of Central Excise, Bangalore-II Vs SLR Steels Ltd.
Karnataka High Court · (2012) 280 ELT 176
Central Excise Act, 1944 — Section 11 ACENVAT Credit Rules, 2004 — Rule 2K, 6 (1)
COURT ARCHIVE
Karnataka High Court judgments
47,933 judgments · page 1,130 of 2,397
High Courts09 Mar 2011Allowed
New India Assurance Company Limited Vs G.M. Kumar and Another
Karnataka High Court · (2013) ACJ 779 : (2012) 133 FLR 433 : (2012) ILR (Kar) 2700
Workmens Compensation Act, 1923 — Section 10
High Courts09 Mar 2011Dismissed
The Sr. Divisional Manager, United India Insurance Co. Ltd., Radhika Talkies Road, Bellary Vs Shri Dodda Durgappa and Others
Karnataka High Court · (2011) 03 KAR CK 0361
High Courts09 Mar 2011Dismissed
The Divisional Manager, New India Assurance Co. Ltd. Vs Shri G.B. Ganga Reddy @ Ganga Reddy and R. Rahamathulla
Karnataka High Court · (2012) ILR (Kar) 2329
Motor Vehicles Act, 1988 — Section 147, 173 (1)
High Courts09 Mar 2011Dismissed
Shri C. Shashidhar, Sri. C. Suresh and Smt. Prema Vs Smt. K.G. Devamba
Karnataka High Court · (2011) 03 KAR CK 0182
High Courts09 Mar 2011Allowed
New India Assurance Co. Ltd. Vs G.M. Kumar
Karnataka High Court · (2013) 2 ACC 555 : (2012) 133 FLR 433 : (2012) 1 KarLJ 289 : (2012) 2 TAC 466
Workmens Compensation Act, 1923 — Section 10
High Courts08 Mar 2011Dismissed
Commissioner of C. Ex. Vs Om Pharmaceuticals Ltd.
Karnataka High Court · (2011) 268 ELT 79
High Courts08 Mar 2011Allowed
C.C.E. and S.T., LTU Vs Karnataka Soaps and Detergents Ltd.
Karnataka High Court · (2011) 267 ELT 593
Central Excise Act, 1944 — Section 11 A, 11 A (1)
High Courts08 Mar 2011Allowed
S.R. Sripathi Vs Narayana Kanginaya @ Sundara Rao
Karnataka High Court · (2011) 6 RCR(Civil) 1941
Transfer of Property Act, 1882 — Section 105, 60, 62
High Courts08 Mar 2011Allowed
State of Karnataka Vs W.M.L. Saldhana, B. Saldanha, represented by their Power of Attorney Holder Sri. M.W.L. Saldanha and Dr. M.J. Saldahna
Karnataka High Court · (2011) 03 KAR CK 0205
Karnataka Land Revenue Rules, 1966 — Rule 119Mysore Land Revenue Code, 1888 — Section 54
High Courts08 Mar 2011Allowed
Daily Bread Gourmet Foods (India) Private Limited Vs Nil
Karnataka High Court · (2011) 03 KAR CK 0197
Companies Act, 1956 — Section 100, 101, 105
High Courts08 Mar 2011Allowed
Rasan Kumar @ Rasan Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0196
High Courts08 Mar 2011Allowed
Sri Guruprasad @ Lokesh Gowda and Hotel Girish Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0195
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 143, 148, 307, 324
High Courts08 Mar 2011
Mir Umar Vs State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0181
Penal Code, 1860 (IPC) — Section 302, 304
High Courts08 Mar 2011
Mr. Abdul Gaffar Vs S.R. Varadaraj
Karnataka High Court · (2011) 03 KAR CK 0118
High Courts08 Mar 2011Allowed
The Oriental Insurance Company Limited Vs Shri Hanumantha and Shri K.Sudhakara Reddy Hanumantha Vs K. Sudhakar Reddy, Sridhar Colony, C/o Nagappa Kuri, Manager
Karnataka High Court · (2012) ILR (Kar) 1528
Motor Vehicles Act, 1988 — Section 166
High Courts08 Mar 2011Allowed
N. Nagaraj Swamy Vs The State of Karnataka
Karnataka High Court · (2011) 03 KAR CK 0054
Penal Code, 1860 (IPC) — Section 419, 420, 468, 471
High Courts08 Mar 2011Dismissed
Commr. of C. Ex. Vs Solectron Centum Electronics Ltd.
Karnataka High Court · (2011) 267 ELT 160
High Courts08 Mar 2011Dismissed
Commr. of C. Ex. and S. Tax, LTU Vs Bharat Electronics Ltd.
Karnataka High Court · (2011) 267 ELT 172 : (2013) 20 GSTR 488
Central Excise Rules, 1944 — Rule 57AD, 57CCFinance Act, 2005 — Section 82
High Courts08 Mar 2011Allowed
State of Karnataka Vs Kallappa Somanna Kamble and Others
Karnataka High Court · (2013) 2 KCCR 1156